Delhi High Court - Orders
Avnish @ Kalu vs State, Govt. Of Nct Of Delhi on 17 March, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 240/2021
AVNISH @ KALU ..... Petitioner
Through Mr. Wasim Ashraf, Advocate
versus
STATE, GOVT. OF NCT OF DELHI ..... Respondent
Through Ms. Kusum Dhalla, APP for the State
alongwith Inspector Santosh Pabri,
P.S. Krishna Nagar.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 17.03.2021
1. This application under Section 439 Cr.P.C. is for grant of regular bail in FIR No. 294/2016 dated 19.05.2016 registered at Police Station Krishna Nagar for offences under Sections 363/364/302/201/120B read with Section 34 IPC.
2. Ms. Kusum Dhalla, learned APP appearing for the State says that the trial is at an advanced stage and the IO is to be cross-examined.
3. Keeping in view the fact that the petitioner is involved in a very serious offence and the trial is at the fag end and without going into the merits of the case, this Court is not inclined to grant bail to the petitioner at this stage. However, the learned Trial Court is directed to complete the trial as expeditiously as possible and not later than six months.
4. With these observations, the application is disposed of.
SUBRAMONIUM PRASAD, J.
MARCH 17, 2021 pst